Bombay High Court
Disha Constructions vs Lok Constructions And 5 Ors on 3 October, 2019
Author: R. I. Chagla
Bench: R. I. Chagla
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
CHAMBER SUMMONS IN COMMERCIAL DIVISION MATTERS NO. 1130 OF
2018
In
COMMERCIAL EXECUTION APPLICATION 1341 OF 2018
Disha Constructions ....Petitioner
V/S
Lok Constructions And 5 Ors ....Respondent
CORAM : R. I. CHAGLA, J
DATE : 3rd October, 2019
P.C. :
Due to paucity of time the matter is adjourned to 07/11/2019 . In case any ad-interim/interim relief is operating till today, the said order will continue to operate till the next date. If ad-interim/interim relief is not granted for a limited period, the said order will remain unaffected.
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